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Have You Suffered Harm Due to a Cochlear Implant?
If you’ve struggled with hearing loss or were born with a condition that affected your quality of hearing, you may have received a cochlear implant device that is capable of enhancing auditory stimuli to improve your quality of life. Unfortunately, like any medical device, things can go wrong with the process, leading to unpleasant consequences that may affect your quality of life. If this is the case for you, you may want to consider retaining a personal injury lawyer specializing in cases regarding these devices.
While they can often help improve the quality of life for the deaf or hard of hearing communities, cochlear implants can also cause harmful side effects and devastate the quality of life for those who have a bad experience with them. If you’ve suffered side effects such as facial or cranial nerve damage, a defective device that required surgery to remove or replace, infection, or the development of tinnitus, retaining a personal injury lawyer who specializes in these devices is the best way to make sure you receive any compensation you are due.
Recalls Affecting Cochlear Implants
In addition to normal defects, adverse reactions, or complications due to surgeries, certain devices manufactured by Advanced Bionics have been recalled due to the manufacturer not following procedures and standards correctly. If you think that this recall might have affected you, your device, or your quality of life and care, then contacting law professionals who are experienced in this area is a smart decision that could lead to major benefits for you. When it comes to your health and personal quality of life, there’s nothing more important in life than making sure that you are treated and compensated fairly for anything that goes wrong through no fault of your own.
Choosing the Right Lawyer
If you feel that these circumstances apply to you, then contacting a lawyer to discuss any potential case you might have is a smart decision. You’ll want to make sure that you choose a law firm that is professional, experienced, and compassionate to you and the issues you might be facing due to these devices. The right lawyer will be willing to fight persistently for you and will listen to any concerns you may have.
Additionally, in cases like this, it is possible to form a group or class-action lawsuit with others that might have been affected. The only way to make sure that you don’t miss out on any potential opportunities or compensation from potential malpractice or defective devices is to consult with experienced personal injury attorneys who will inform you of the best steps to take moving forward.
